CHARANJEET KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present habeas corpus petition has been preferred by the petitioner under Article 226 of the Constitution of India, alleging that 18 labourers have been illegally detained by the respondent nos. 6 and 7.

(2.) On query being raised by the court about the maintainability of present petition on the ground of locus standi, learned counsel for the petitioner submitted that 18 persons are friends and relatives of the present petitioner, who had come to work as labourers for respondent No.6.

(3.) Learned Government Advocate cum Additional Advocate General has produced for perusal of the Court the factual report dtd. 24/2/2024 and submitted that none of the persons alleged in the present petition have been found to be detained by respondent No.6.